STATE OF TELANGANA Vs. RAMACHANDRA BARATHI

JUDGEMENT

(1.) Assailing the order that is rendered by the learned I Additional Special Judge for SPE and ACB Cases, Hyderabad, dtd. 27/10/2022, in Crime No.455 of 2022 of Moinabad Police Station, by which the request of the Assistant Commissioner of Police, Cyberabad Commissionerate to remand the respondents-accused Nos.1 to 3 to judicial custody was rejected, the State is before this Court.

(2.) Heard. Gave due and anxious consideration to the submissions made by Sri B.S.Prasad, learned Advocate General appearing for the petitioner-State, Sri Vedula Srinivas, learned senior counsel representing the respondents as well as Sri Rama Rao Emmaneni, Advocate, who supplemented the submission made by the learned counsel for the respondents.

(3.) The matrix of the case, sans unnecessary details, as could be perceived through the material available on record, is that on 26/10/2022, around 11.30 am, a Member of Telangana State Legislative Assembly by name Pilot Rohit Reddy lodged a complaint at Rajendranagar Police Station stating that on 26/9/2022, respondent Nos.1 and 2 met him and negotiated with him requesting him not to contest as candidate from the party he belongs and to join another party. For doing so, they offered him an amount of Rs.100.00 crores, Central Government civil contract works and other high Central Government posts. He was also threatened that in case, he fails to join, criminal cases would be booked and raids would be conducted by E.D/C.B.I. Since the said inducement of bribe was unethical, undemocratic and encouraging corruption, he decided not to entertain such unethical practises. On 26/10/2022, respondent Nos.1 and 2 again contacted him and informed him that they are coming to his farm house for negotiations. They requested to mobilise some other M.L.As. They also informed that they along with respondent No.3 would come to his farm house to finalise the deal. By stating so, the defacto complainant made a request to police to take necessary legal action against those persons.